JAGMOHINI GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri I.K.Chaturvedi, learned Senior counsel assisted by Sri Rajnish Dubey and Bhuwan Raj, Advocate for the applicants.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceeding of Case No. 10664 of 2022, State Vs. Jagmohini Gupta and others arising out of Case Crime No. 62 of 2021, under Ss. 498A, 323, 504, 506 and 406 of IPC and Sec. 3/4 of Dowry Prohibition Act, Police Station Sector-58, District Gautam Buddha Nagar pending in the Court of Additional Chief Judicial Magistrate, (Senior Division) Court no. 1, Gautam Buddha Nagar as well as chargesheet dtd. 9/12/2021 and 15/11/2022 and cognizance order dtd. 3/10/2022 passed in aforesaid case.

(3.) The allegations made in the FIR are summerzied as under: